Section 24 in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
24. Choice of Annuity or Employment.
(1)The owners of the land acquired, whose livelihoods are lost due to the acquisition and other families whose livelihoods are primarily dependent on the land acquired alone are eligible for the benefit of Choice of Annuity or Employment or Lump Sum Grant under Serial No.4 of the Second Schedule to the Act and the owners of the land acquired whose livelihoods are not lost or not primarily dependent on such lands are not entitled for such benefit.(2)Where any affected family opts for employment as per Serial No. 4 in the Second Schedule to the Act and where jobs are created through the project, for which land is acquired, the Requiring Body shall make provision for employment for one eligible member of the affected family in that project or any other project at a rate not lower than the minimum wages, after providing suitable training and skill development in the required field.(3)Where jobs are created through the project and where the affected families opt for employment under Serial No. 4 of the Second Schedule to the Act, the appropriate Government or any other authority nominated by it for this purpose shall issue a Certificate identifying one member of the affected family as eligible for employment in the project concerned or any other project.(4)When a member of the affected family is given employment, the original of the aforesaid Certificate shall be sent to the issuing authority for verification. The employment of a member shall be confirmed only after receiving the genuineness of the Certificate from the Issuing Authority. The Issuing Authority shall verify the Certificate and if it is found to be genuine, he shall intimate the same to the employer concerned and retain the Certificate endorsing it as 'Employment Granted'. The Issuing Authority shall also make necessary entries in the Register to be maintained by him for this purpose.(5)The affected families opting for one time payment of Rupees five lakhs or annuity amount in lieu of an employment shall not be given the Certificate identifying the member of the affected family for the employment.(6)The Requiring Body shall arrange to give suitable training and skill development in the required field for the members of the affected families so as to enable such persons to take suitable jobs.(7)The Requiring Body shall also arrange to give necessary training to members of the affected families for development of entrepreneurship, technical and professional skills for self employment.
